Smt Sushma Rattan vs Sri V M Javeed
2022 Latest Caselaw 9723 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF JUNE 2022

                       PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

             M.F.A. NO.5207 OF 2013 (SMA)
                         C/W
             M.F.A.NO.7196 OF 2013 (SMA)

IN MFA NO.5207/2013:

BETWEEN:

SMT.SUSHMA RATTAN,
AGED ABOUT 36 YEARS,
D/O MR D R RATTAN,
RESIDING AT NO.62, 2ND CROSS,
LAKESHORE GARDEN, THINDU,
VIDYARANYAPURA,
BANGALORE - 560 097.
                                            ... APPELLANT
(BY MR.ER.H.MANJUNATH, ADV.,-ABSENT)

AND:

SRI.V.M.JAVEED,
AGED ABOUT 40 YEARS,
S/O V M BARKATHULLA,
R/AT NO.3, BENSON CROSS ROAD,
BENSON ROAD,
BANGALORE - 560 046.
                                       ... RESPONDENT

(BY MR. RAHUL CARIYAPPA K S, ADV., FOR C/R-ABSENT)
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     THIS M.F.A. IS FILED U/S 47(a) OF THE GUARDIANS
AND WARDS ACT, 1820, AGAINST JUDGMENT AND AWARD
DATED 19.4.2013 PASSED IN G & WC NO.170/2009 ON THE
FILE OF THE III ADDL. PRL. JUDGE, FAMILY COURT,
BANGALORE, ALLOWING THE PETITION FILED UNDER
SEC.27(1) (d) OF THE SPECIAL MARRIAGE ACT.

IN MFA NO.7196/2013:

BETWEEN:

SMT.SUSHMA RATTAN,
AGED ABOUT 36 YEARS,
D/O MR D R RATTAN,
RESIDING AT NO.62, 2ND CROSS,
LAKESHORE GARDEN, THINDU,
VIDYARANYAPURA,
BANGALORE - 560 097.
AND ALSO AT
SMT SUSHMA RATTAN ALIAS AYESHA,
W/O V.M.JAVEED,
D/O D R RATTAN,
AGED ABOUT 36 YEARS,
R/AT No.28, "VIJAY RESIDENCY",
3RD MAIN, 2ND FLOOR,
CHINNANNA LAYOUT,
BANGALORE - 560 030.
                                        ... APPELLANT
(BY MR.ER.H.MANJUNATH, ADV.,-ABSENT)

AND:

MR.V.M.JAVEED,
AGED ABOUT 40 YEARS,
S/O V M BARKATHULLA,
R/AT No.28, "VIJAY RESIDENCY",
3RD MAIN, 2ND FLOOR,
CHINNANNA LAYOUT,
BANGALORE - 560 030.
                                      ... RESPONDENT
(V.C.O DATED 27/08/2013 M/S KAMAL & BHANU
ADVOCATES(VK NOT FILED))
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                         ---
     THIS M.F.A. IS FILED U/S 39 OF THE SPECIAL
MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE
DATED 19.4.2013 PASSED IN M.C.NO.477/2009 ON THE FILE
OF THE III ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BANGALORE, ALLOWING THE PETITION FILED UNDER
SEC.27(1) (d) OF THE SPECIAL MARRIAGE ACT, FOR
DISSOLUTION OF MARRIAGE.

     THESE APPEALS COMING ON FOR FINAL HEARING,
THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                      JUDGMENT

None for the appellant even when the

matter is called in the second round. It

appears, the appellant is not interested in

prosecuting the appeal. The same is dismissed

for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE SS